AKULI MIPI Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) As the grievance expressed in these 2(two) writ petitions are common in nature, this Court proposes to dispose of both the writ petitions by this common judgment and order.

(2.) The writ petitioners are aggrieved by non-payment of the land compensation amount for the land belonging to them in the Dibang Valley District, which has been acquired for the respondent ITBP. It is the case of the petitioners that by following the provisions of the "Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013" (hereinafter, the Act), the land in question has been acquired, pursuant to which the compensation was duly assessed and an Award was passed by the Deputy Commissioner, Anini, Dibang Valley on 06.09.2018. However, in spite of the same, till date the assessed amount has not been paid to the petitioners. It is also the case of the petitioners that the remedies prescribed in the Act of challenging such Award, have not been availed by the respondents and in terms of the Act, such Award has attained finality. Being aggrieved by the aforesaid non-payment of the aforesaid Awarded amount, the petitioners have filed the aforesaid 2(two) writ petitions.

(3.) I have heard Shri R. Saikia, learned counsel for the petitioners in WP(C)281(AP) 2019. I have also heard Shri S. Mow, learned counsel for the petitioners in WP(C)274(AP) 2019.